HARJINDER SINGH @ HONEY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition, filed under Sec. 439 Cr.P.C., is for grant of regular bail to the petitioner in FIR No. 155 dtd. 31/5/2023, registered under Ss. 18, 21(c) and 29 of the NDPS Act, 1985 at Police Station STF Mohali, District SAS Nagar.

(2.) Brief facts of the case relevant for the disposal of the present petition are that on 31/5/2023, the petitioner and co-accused Nanny, who were indulged in the business of selling drugs and were sitting in a car bearing registration number HR-51-AC-3157, were apprehended by a police party headed by ASI Litesh Rai and recovery of 260 grams of heroin was effected from the petitioner, whereas 255 grams of heroin was recovered from the coaccused. Thereafter, on search of the car, 500 grams of opium was recovered from a polythene bag, which was kept on the dashboard of the car. The petitioner and the co-accused were formally arrested at the spot. After completion of necessary investigation and usual formalities, challan was presented before the Court and presently, the petitioner along with the coaccused is facing trial for commission of aforesaid mentioned offences. He had moved an application before the trial Court for grant of regular bail but the same had been dismissed, vide order dtd. 19/8/2023.

(3.) Learned counsel for the petitioner has argued that the petitioner has been falsely implicated in this case. The story put forth by the police party is concocted one. It is also argued that the mandatory provisions of the NDPS Act were not complied with. Even otherwise, the quantity of the contraband allegedly recovered from the petitioner is marginally higher than the commercial quantity and the alleged recovery of 500 grams of opium was effected from the dashboard of the car, which cannot be attributed to the petitioner. Investigation has since been completed and challan has been presented before the Court. The trial is likely to take time. The petitioner is in custody since 31/5/2023. No useful purpose would be served by keeping him in custody anymore. It is, thus, urged that the petition deserves to be allowed. Learned counsel for the petitioner has placed reliance upon the judgments cited as Amritpal Singh vs. State of Punjab : 2022 (3) Law Herald 1996, Karandeep Singh @ Sunny vs. State of Punjab : 2021 (3) Law Herald 2230 and Mandeep Singh alias Lakhari vs. State of Punjab : 2022 (1) Law Herald 74, whereby the accused, from whom the contraband marginally above the commercial quantity was recovered, were granted concession of bail. He has also relied upon an order dtd. 25/1/2023, passed by Hon'ble Supreme Court of India in Dheeraj Kumar Shukla vs. State of Uttar Pradesh, whereby the accused was granted concession of bail on the ground that he was in custody for a long time and trial was to take time.